ABRAHAM KURUVILA Vs. K.A.JAFNA ANSARI

JUDGEMENT

(1.) UNDER challenge in these revision petitions filed by the tenants under Section 20 of the Kerala Buildings (Lease and Rent Control) Act, 1965 (hereinafter referred to as the 'Act' for short) is the judgment of the learned Rent Control Appellate Authority ordering eviction of the revision petitioners from the tenanted premises under Section 11(3) of the Act.

(2.) THE pleadings in the rent control petitions are identical. But, there are variations regarding the terms of lease deeds. As pleaded, the case of the respondent/landlady was that she purchased the building of which, the tenanted premises form part, in the year 2006 from one Aleyamma. It is a two storied building consisting of seven rooms bearing separate building Nos.723 to 729. This building is situated on the western side of M.L.Road at Kottayam and has a total area of 64 sq.metres. On the western side of this building, adjacent to it, there is another building bearing Door No.145/XII of Kottayam Municipality which is also owned by the respondent by virtue of a sale deed of 2004. The total carpet area of these buildings are 152 sq. metres. The revision petitioners have taken the respective rooms from the predecessor-in-interest of the respondent.

(3.) IN the room, which is the subject matter of R.C.R.No.270 of 2012 (corresponding to R.C.A.No.8 of 2010 and R.C.P.No.30 of 2007), the revision petitioner/tenant is conducting a business concern under the name and style 'Surya Videos'.